PREM CHAND Vs. SATENDRA KUMAR TIWARI

JUDGEMENT

(1.) Heard Sri Rishikesh Tripathi, learned counsel for the petitioners.

(2.) Present petition has been filed seeking setting aside of the judgment and order dated 5.12.2018 passed by the learned Civil Judge (Senior Division)/Fast Track Court, Agra in Original Suit No. 605 of 2016, Satendra Kumar Tiwari and others Vs. State of U.P. and others filed as Annexure-7 to the petition and to allow the impleadment application filed by the petitioners seeking their impleadment as defendants in the pending suit mentioned above.

(3.) By the impugned order the application filed by the petitioners under Order 1 Rule 10 CPC for impleadment has been rejected by the trial court.